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SC Upholds Denial Of Anticipatory Bail To Army Doctor Who Allegedly Gave Fake Fitness Certificates - (09 Nov 2017)

Supreme Court has upheld the decision of Punjab and Haryana High Court, wherein the latter had refused to grant anticipatory bail to Lieutenant Colonel Dr. Gaurav Relhan, an accused under Sections 7, 8 and 9 of the Prevention of Corruption Act, 1988.

Tags : SUPREME COURT   LIEUTENANT COLONEL DR. GAURAV RELHAN   PREVENTION OF CORRUPTION ACT   1988  

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